OM PRAKASH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) LEARNED counsel appearing for the appellant summits that in the matter of recording finding against the appellant the court below has placed reliance on evidence which according to various judgments of the. Supreme Court of India was liable to be ignored. The prosecution did not followed any of the norms which are required to he followed, in a case dealing with laying of trap against a public servant. Before noticing the various submissions made by the learned counsel, the facts in brief be noticed :

(2.) APPELLANT Omprakash Singh stands convicted in a special Trial under section 161 of the Indian Penal Code and 5 (1) (d) of the Prevention of Corruption Act, 1947. He has has been sentenced to 1 year's rigorous imprisonment and a fine of Rs. 500/ - has also been imposed.

(3.) ONE Brijnarain Khare P.W. 3 was posted as Revenue Inspector in Tehsil Pichhore. He was so posted w.e.f. 15.9 1980. This Brijnarain Khare was keep to go on deputation to Rajghat Dam Project U.P. For the requisite administrative approval his confidential report was required to be sent to the office of Assistant Settlement Officer. Pichhore. These report and other papers were to be sent to Head Office at Shivpuri so that these could be forwarded to Rajghat Project.